Supreme Court - Daily Orders
Gotooru Anantha Reddy vs T.P. Dass, Ips . on 1 December, 2015
Bench: Jagdish Singh Khehar, R. Banumathi
1
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
I.A.No.4/2014
In
I.A.No.3/2014, I.A.No.5/2014, I.A...../2014
AND I.A.No.6/2014 AND I.A.Nos...../2014
AND I.A.Nos.3-13/2014 IN CONMT.PET.(C)No.382/2013
IN
CIVIL APPEAL No.5141 OF 2002
GOTOORU ANANTHA REDDY & ORS. .......APPELLANTS
VERSUS
T.P. DASS, IPS & ORS. .......RESPONDENTS
WITH
I.A.No.1/2014 IN CONMT.PET(C)
D 23050/2014 IN C.A.NO.5141/2002
O R D E R
I.A.No.4/2014 In I.A.No.3/2014, I.A.No.5/2014, I.A...../2014 and I.A.No.6/2014 and I.A.Nos...../2014 and I.A.Nos.3-13/2014 In Conmt.Pet.(C)No.382/2013 In Civil Appeal No.5141 OF 2002 In compliance of the order passed by this Court on 07.07.2014, such of the officers who were summoned, are present in Court in person today.
Contempt Petition (C) No.382 of 2013 came to be filed before this Court alleging, that the judgment rendered by this Court in P.V.Radha Krishna and others vs. State of Andhra Pradesh and others, (2010) 1 SCC 11, had not been implemented. Having entertained the above petition and having issued notice, this Signature Not Verified Court, in the first instance, passed an order dated 13.01.2014 and Digitally signed by Satish Kumar Yadav Date: 2015.12.09 16:53:08 IST thereafter, a further order dated 07.07.2014. Reason:
Both the above orders were passed so as to enable the 2 concerned officers to treat the Hyderabad City Police Cadre and the Hyderabad Zone – VI cadre as separate cadres. And thereupon, to determine the seniority of officers posted in the aforesaid two cadres independently. The object for holding review Departmental Promotion Committee meetings, was aimed at granting promotions in consonance with the revised seniority list.
Learned counsel for the rival parties are agreed, that the judgment rendered by this Court in P.V.Radha Krishna and others (as well as in the connected matters) has since been implemented and the orders passed by this Court on 13.01.2014 and 07.07.2014 have been complied with, even though slightly belatedly. In the above view of the matter, we are satisfied that there is no justification for continuing contempt proceedings or to revive Contempt Petition (C) No.382 of 2013.
Despite the above, it is apparent that some of the parties to the proceedings, may not be satisfied with the revised seniority list determined for the two cadres (referred to above) and may also wish to agitate on the issue of promotion based on the revised Departmental Promotion Committee, conducted by the authorities. All such members of the above two cadres, shall have the right to agitate their grievances, if any, by initiating proceedings, as may be open to them, in accordance with law. Such of the members of the above two cadres, who have initiated proceedings, as are referred to hereinabove, and if such proceedings have been delayed on account of the pendency of the present matter, shall inform the Courts/Tribunals concerned about the disposal of the present applications. 3
We hope and expect that the proceedings shall now stand revived, and will be disposed of at the earliest.
All the applications are disposed of in the above terms. I.A.No.1/2014 In Conmt.Pet(C)D 23050/2014 In C.A.No.5141/2002 In view of the order passed in I.A.No.4/2014 In I.A.No.3/2014, I.A.No.5/2014, I.A...../2014 and I.A.No.6/2014 and I.A.Nos...../2014 and I.A.Nos.3-13/2014 In Conmt.Pet.(C)No.382/2013 In Civil Appeal No.5141 of 2002 (Gotooru Anantha Reddy & Ors. vs. T.P.Dass, IPS & Ors.) on 01.12.2015, nothing further survives in the instant application and the same is disposed of as such.
..........................J. (JAGDISH SINGH KHEHAR) ..........................J. (R. BANUMATHI) NEW DELHI;
DECEMBER 1, 2015.
4
ITEM NO.2 COURT NO.4 SECTION XIIA
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A.NO.4/2014 IN I.A.NO. 3/2014, I.A.NO.5/2014, I.A...../2014 AND I.A.NO.6/2014 AND I.A.NOS...../2014 & I.A.NOS.3-13/2014 in CONMT.PET.(C) No.382/2013 In C.A. No.5141/2002 GOTOORU ANANTHA REDDY & ORS. Petitioner(s) VERSUS T.P. DASS, IPS & ORS. Respondent(s) (For revival of contempt petition and directions and extension of time and intervention and office report) WITH I.A.No.1/2014 In CONMT.PET.(C) D 23050/2014 In C.A. No.5141/2002 (For permission to file contempt petition and Office Report) Date : 01/12/2015 These applications were called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR HON'BLE MRS. JUSTICE R. BANUMATHI For Petitioner(s) Mr.B.Aadinaryana Rao, Sr.Adv.
Mr.M.Srinivas R.Rao, Adv.
Mr.Abid Ali Beeran P., Adv.
Mrs. Sudha Gupta, Adv.
Mr.Vishwanath Shetty, Sr.Adv. Dr.M.V.K.Moorthy, Adv.
Ms. T. Anamika, Adv.
For Respondent(s)/ Mr.V.Giri, Sr.Adv.
Applicant(s) Mr.T.V.Ratnam, Adv.
Mr. S. Udaya Kumar Sagar, Adv. Mr.Krishna Kumar Singh, Adv.
Mr.P.P.Rao, Sr.Adv.
Mr. Guntur Prabhakar, Adv.
Ms.Prerna Singh, Adv.
Mr.L.Nageswara Rao, Sr.Adv. Mr. Sadineni Ravi Kumar, Adv.5
Mr.Aditya Kumar A., Adv.
Mr. C. S. N. Mohan Rao, Adv.
Mr. D. Mahesh Babu, Adv.
Mr. M. Vijaya Bhaskar, Adv.
Mr.C.Murli Krishna, Adv.
Mr.Sandiv Kalia, Adv.
Mr. Rabin Majumder, Adv.
Mr.Nand Ram, Adv.
Upon hearing the counsel the Court made the following O R D E R I.A.No.4/2014 In I.A.No.3/2014, I.A.No.5/2014, I.A...../2014 and I.A.No.6/2014 and I.A.Nos...../2014 and I.A.Nos.3-13/2014 In Conmt.Pet.(C)No.382/2013 In Civil Appeal No.5141 OF 2002 The applications are disposed of in terms of the signed order.
I.A.No.1/2014 In Conmt.Pet(C)D 23050/2014 In C.A.No.5141/2002 In view of the order passed in I.A.No.4/2014 In I.A.No.3/2014, I.A.No.5/2014, I.A...../2014 and I.A.No.6/2014 and I.A.Nos...../2014 and I.A.Nos.3-13/2014 In Conmt.Pet.(C)No.382/2013 In Civil Appeal No.5141 of 2002 (Gotooru Anantha Reddy & Ors. vs. T.P.Dass, IPS & Ors.) on 01.12.2015, nothing further survives in the instant application and the same is disposed of as such.
(SATISH KUMAR YADAV) (RENUKA SADANA)
AR-CUM-PS COURT MASTER
(Signed order is placed on the file)